Section 18(5) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011
(5)The tenant shall not, whether during the subsistence of tenancy or thereafter, demolish any improvement or alteration carried out by him in the building or remove any material used in such improvement or alteration, other than any fixture of a removable nature, without the permission of the landlord failing which such demolition or alteration shall be deemed to be a damage caused by such tenant under sub-section (3) and shall be dealt with accordingly.CHAPTER - IV Regulation of Eviction
